Land Acquisition (Sikkim) Amendment Act, 1992*
| [Sikkim Act No. 6 of 1992] | [12th June, 1992] |
An Act Further to amend the Land Acquisition Act, 1894.
Be it enacted by the Legislature of Sikkim in the Fourty-Third year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th day of June, 1992 and published in the Sikkim Government Gazette, Extraordinary, No. 6/LD/92, Dated Gangtok 2nd July, 1992.
1. Short title.- This Act may be called the Land Acquisition (Sikkim) Amendment Act, 1992.
2. Amendment of Section 4.- In section 4 of the Land Acquisition Act, 1894 (Central Act 1 of 1894) (hereinafter referred to as the Principal Act), in sub-section (1), the word "daily" shall be, omitted.
3. Amendment of Section 6.- In section 6 of the Principal Act, in sub-section (2), the word "daily" shall be omitted.
4. Validation of notification and declaration pub-list before the commencement of this Act.- Any notification published under sub-section (1) of section 4 and any declaration published under sub-section (2) of section 6 of the Principal Act before the commencement of this Act, shall be deemed to have been published in accordance with the provisions of this Act as if this Act was in force on the date of such publication.